L Kapaini and Anr vs State of Manipur and Anr

Digitally signed
by LAISHRAM
DHAKESHORI
DEVI
Date:
2026.11.05
12:16:16 +05'30'
LAISHRA
M
DHAKESH
ORI DEVI
2026:MNHC :256
Item No. 39
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 740 of 202 6
1. Mrs. L. Kapaini , aged about 61 years, W /o Late L. Benjamin of

Ngari Lishang Village, P.O. Maram , P.S. T adubi , Senapati District ,
Manipur.
2. Mrs. H. Eunice , aged about 57 years, W /o Late L. D. Shele of
Tungjoi Village , P.O. & P.S. T adubi , Senapati Dis trict , Manipur.
… Petitioner/s
-Versus-
1. T he State of Manipur represented by the Principal Secretary ,
Education(S ), Gov ernment of Manipur , Imphal.
2. The Director of Education (S) , Government of Manipur,
Imphal . … Respon dent/s
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
For the Petitioner :: M r. Sh. Bikash Sharma , Advocate
For the Respondents :: Mr . Th. Vashum , Government Advocate
Date of Hea ring :: 03 - 11 -2026
Date of Order :: 03 - 11 -2026
O R D E R ( O R A L)
Heard M r. Sh. Bikash Sharma , learned counsel appearing on
behalf the petitioners and Mr. Th. Vashum , learned Government
Advocate appearing on behalf of the respondents.
WP(C) No. 740 of 2026 Page 1 of 4

2026:MNHC :256
[2] In view of the limited prayer made in this writ petition and
as agreed to by both the counsel appearing for the parties, the present
writ petition is being disposed of at the admission stage.
[3] At the outset, the learned counsel appearing for the
petitioners submitted that for redressing grievances raised by the
petitioners in this writ petition, they ha ve already approached the
respondents by filing two separate representations both dated 28 - 1 0-
2025 , and that the said representations are still pending for
consideration and disposal by the respondents . It has also been
submitted that the petitioners will be satisfied for the time being if the
present writ petition is disposed of by issuing a simple direction to the
Commissioner, Education(S), Government of Manipur ( respondent No.
1 ) to consider the said representations on its own merit and strictly in
terms of the applicable rules and to dispose of the same by issuing a
speaking order within a stipulated period.
[4] Mr. Th. Vashum , learned Government Advocate appearing
on behalf of the respondents fairly submitted that as the prayer made
on behalf of the petitioners is confined to the consideration and disposal
of the said representations submitted by t h e m , he has no objection in
disposing of the present writ petition as prayed for on behalf of the
petitioners .
WP(C) No. 740 of 2026 Page 2 of 4

2026:MNHC :256
[5] Consi dering the submission advanced by the learned
counsel appearing for the parties and the limited prayer made in this
writ petition, this Court is of the considered view that it will serve the
interests of justice to issue the following directions : -
( i ) The Commissioner of Education (S), Government of
Manipur (respondent No. 1) is hereby directed to
consider the representations both dated 28 - 1 0-
2025 submitted by the petitioners on its own merit
and strictly in terms of the applicable rules and to
dispose of the same by issuing a speaking order .
(ii) The whole process for consideration and disposal of
the said representations should be completed within
a period of 3 (three ) months from the date of receipt
of a certified copy of this order .
(iii) The respondent No. 1 is further directed to furnish a
copy of the order passed in connection with the said
representations to the petitioners within a period of
2(two) weeks from the date of issuance of such an
order.
(iv) It is made clear that the aforesaid directions ha ve
been issued without touching the merit of the writ
petition and that the respondent No. 1 is at liberty
to pass any appropriate order in accordance with
law.
WP(C) No. 740 of 2026 Page 3 of 4

2026:MNHC :256
[6] With the aforesaid directions and observations, the present writ
petition is disposed of.
JUDGE
Dhakeshori
WP(C) No. 740 of 2026 Page 4 of 4